Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 369 in M.P. Civil Court Rules, 1961

369.

The following registers shall be maintained by the Courts mentioned against each column (4) of the sub-joined table and shall be preserved for the period shown in column (5) thereof, the period being counted from the date of the last serial entry in each register. The registers should not however, be destroyed until the records of all the cases entered therein are destroyed. The registers should be kept from year to year until full unless required by any standing orders to be closed at the end of each year :-
S. No. Name of register No. of form in schedule By what Courts to be maintained Period for which to be preserved
(1) (2) (3) (4) (5)
I-Courts of original jurisdiction
1. Register of Civil Suits in Small Cause Courts II-16 Courts exercising Small Cause Court powers Twelve years.
2. Register of Civil Suits in otherCourts (in two parts)-Part A-Title and other suitsPart B-Suits for money and movables I-17II-17 Courts trying this class of suitsCourts trying this class of suits For ever.Twenty-five years.
3. Register of Miscellaneous Judicial cases     Twelve years in Small Cause Courts and Twenty-five years inother Courts.
4. Register of applications under the Indian Succession Act II-19 Courts having jurisdiction Twenty-five years.
5. Register of Insolvency Petitions II-20 Insolvency Courts Twenty-five years.
6. Register of Insolvent Estates II-21 Insolvency Courts Twenty-five years.
7. Registers of Receivers II-22 Insolvency Courts Twenty-five years.
8. Register of Estates of Wards under the Guardians and Wards Actand under the Indian Lunacy Act. II-23 Courts having Jurisdiction Twenty-five years.
9. Register of Statements under Section 3 of the Musalman WakfAct ........ Courts having jurisdiction For ever.
10. Register of Processes and Processing fees II-24 All Courts Three years.
11. Register of diet-money received by money-order II-25 Courts receiving processes from outlying Courts for service Three years.
12. Book of receipts for money XV-99 All Courts Six years.
13. Register of fines imposed on witnesses and for contempt ofCourt II-26 All Courts Three years.
14. Register of Stamp Duties and Penalties realised II-27 All Courts Three years.
15. Register of Commission issued II-28 All Courts Three years.
16. Register of Commissions received from other Courts II-29 All Courts Three years.
17. Receipt book of documents admitted in evidence and returned II-30 All Courts Six years.
18. Register of decrees received from other Courts for execution II-31 All Courts Twenty-five years.
19. Book of deposit repayment vouchers II-32 All Courts Twelve years.
20. Judicial Diary II-33 All Courts[xxx] [Omitted by the M.P. Rajpatra, Part IV(Ga), dated 16-6-1978, p. 190.] Two years.
21. Station dak book II-34 All Courts Three years.
22. Inspection book II-35 All Courts Three years.
23. Causelist II-36 All Courts One year
24. Register of Court fees realised   All Courts Three years.
II.-Courts of Appellate Jurisdiction
1. Register of regular appeals (in twoparts),-Part A-Appeals from title and othersuitsPart B-Appeals from suits for money and movables II-38II-38 All CourtsAll Courts For ever.Twenty-five years
2. Register of Miscellaneous Appeals. II-39 All Courts Twelve years.
Note. - A Court having jurisdiction both as a Court of a Civil Judge and as a Court of Small Causes should maintain separate sets of registers in these capacities, save that the Inspection Book and Judicial Diary shall be common.